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Judgment
It is alleged that there is a delay of 93 days but we find that the impugned order is dated October 25, 2019 and consequently there is the delay of
more than 950 days. Let a reply be filed by the respondents to the application for condonation of delay as well as to the memorandum of appeal on or
before the next date. Connect with Appeal Nos. 465 of 2020 and 352 of 2020 and list on June 23, 2021.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be
taken up for hearing through video conference or through physical hearing.
The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a
certified copy of this order could be issued by the Registry. In these circumstances, this order will be digitally signed by the Private Secretary on
behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally
signed copy sent by fax and/or email.